MORINDA COOPERATIVE SUGAR MILLS LTD. Vs. RAMKISHAN

JUDGEMENT

(1.) LEAVE granted.

(2.) WE have heard the counsel on both sides. The Labour Court and the High Court in the impugned judgment dated 29.7.1994 made in CWPs Ns. 10033 -35 of 1994 concluded that since the respondents had worked for more than 240 days in a year, they were retrenched workmen within the meaning of section 2 (oo) of Industrial Disputes Act, 1947 (for short "the Act"). Consequently, requirements of section 25 -F of the Act need to be satisfied but it was not done. So, held that the retrenchment is void and consequently reinstatement of the respondents was directed. Thus, this appeal by special leave.

(3.) CRUSHING Year Commenced on Closed on